Section 21 in Statute of the Indian Institute of Engineering Science and Technology, Shibpur Statute, 2017
21. Registrar.
(1)The Registrar shall be appointed for a fixed term of five years on deputation or contract basis.(2)The review of performance of the Registrar upon completion of one year of service may be carried out by the Committee to be constituted by the Board for the purpose of continuation for the remaining period of contract and thereafter, Board may carry review of the performance of Registrar as and when it may wish.(3)The Registrar shall act as Secretary of the Board, Senate and such other Committees to which he may be required by the Statutes to act as such.(4)The Registrar shall report to the Director of the Institute for all his functions including of Secretary to the Board.
